Nazamuddin Ali Khani Najamuddin ... vs The State Of Telangana
2022 Latest Caselaw 6329 Tel

    THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                 AND

     THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                 WRIT APPEAL No.784 of 2022


JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


      Heard Mr. Mohammed Habeebuddin, learned counsel

for the appellant; Mr. Praveen Kumar Veerjala, learned

Standing      Counsel     for    Greater     Hyderabad       Municipal

Corporation (GHMC) appearing for respondent Nos.2 to 5.

2. This appeal is directed against the order dated

16.11.2022 passed by the learned Single Judge allowing Writ

Petition No.41384 of 2022 filed by respondent No.6 as the writ

petitioner.

3. After hearing the matter at considerable length,

learned counsel for the appellant seeks leave to withdraw the

appeal and to file a petition for review before the learned

Single Judge.

                                   2                      HCJ & CVBRJ
                                                    W.A.No.784 of 2022




     4.    Writ    Appeal    is       accordingly    dismissed     on

withdrawal with liberty as prayed for. However, there shall be

no order as to costs.

5. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

___________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J

Date: 01.12.2022 KL